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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(f) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956

(f)the words and expressions not denied but used in this Act shall have the meanings assigned to them in the Jammu and Kashmir Land Revenue Act, 1996, and the Jammu and Kashmir Tenancy Act, 1980.